DHANAM Vs. SANKARAMMAL

JUDGEMENT

(1.) S .A.No.606 of 2000 by the defendants 1 and 2 and S.A.No.179 of 2001, by the third defendant have been filed as against the judgment and decree dated 5.1.2000, passed in A.S.No.89 of 1999, by the learned Principal District Judge, Virudhunagar District at Srivilliputtur, in reversing the judgment and decree dated 29.9.1999, passed in O.S.No.497 of 1996, by the learned Principal District Munsif, Srivilliputtur.

(2.) THE parties, for convenience sake, are referred to hereunder according to their litigative status before the trial Court.

(3.) BROADLY but briefly, narratively but pithily, the case of the plaintiff as stood exposited from the plaint could be set out thus: